Mrinalini
Roy Ratna Prova Mondal & Ors Vs. State of West Bengal & Ors [1996] INSC 1482 (21 November 1996)
K. Ramaswamy,
G.T. Nanavati
ACT:
HEAD NOTE:
O R D
E R
These
appeals by special leave arise from the Division Bench judgment of the Calcutta
High Court dated May
27, 1975 in FMA
Nos.1021-25/73.
It is
not necessary to narrate all the facts in these cases. Suffice it to state that
notification under Section 4(1) of the Land Acquisition Act, 1894 (for short,
the `Act') was published on May 14, 1956 for reclamation of the fisheries in
the lands comprising cadastral plots enumerated in the notification, of an
extent admeasuring more or less 8760.53 acres. Declaration under Section 6 was
published on January 5,
1971 declaring that
the land for the reclamation of the Southern Salt Lake area was published. We
are concerned presently to an extent of 1495.93 acres only. It was contended in
the High Court and also repeated by Dr. S. Ghosh, learned senior counsel, that
the "land", as defined under Section 3(a) does not include fisheries;
that is made explicit by the West Bengal Amendment Act, 1981 bringing within
the ambit of the word `land'. It would indicate that the authorities have
understood that the Act does not apply to acquisition of the fisheries rights and,
therefore, the acquisition was without authority of law. In support thereof,
Dr. Ghosh placed reliance on the judgment of the Division Bench of the Calcutta
High Court in Pasupati Roy v. State of West Bengal & Ors. [AIR 1974 Calcutta 99] and State of West Bengal & Ors. v. Suburban Agriculture
Dairy & Fisheries Pvt. Ltd. & Anr. [(1993) Supp. 4 SCC 674 paragraphs
6, 13, 14 and 16] and in State of West Bengal v. Shebaits of Iswar Shri Saradiya Thakurani & Ors. [AIR
1971 SC 2097 at 2098 para 3].
We
find it difficult to give acceptance to the contentions of the learned counsel.
The expression `land' includes benefits to arise out of land and, things
attached to the earth or permanently fastened to anything attached to the
earth. Tank fisheries cannot service independent of the tank and there cannot
be a tank without the land. Therefore, the expression `land' is required to be
understood in that perspective when the tank fisheries are sought to be
acquired. Tank fisheries thereby would be a benefit to arise out of the land.
Thereby the word `land' should be understood to have been covered by the
elongated definition since it defines with inclusiveness that the tank
fisheries is a benefit to arise out of land.
It is
then contended that the acquisition is not for a public purpose and, therefore,
the Notification is bad in law. We find no force in the contention. It is seen
that the declaration under Section 6 expressly mentions that the acquisition
was for reclamation of the Salt Lake area. Sub- section (3) of Section 6 of the Act gives
conclusiveness to the public purpose.
It is
true that a memo was filed on behalf of the Fisheries Department and was
reiterated in the counter- affidavit filed in the High Court that the land
acquired would be used to rehabilitate some of the displaced fishermen to eke
out the livelihood in reclamation tank fisheries. The above statement is not
inconsistent with the public purpose which became conclusive under Section
6(3).
As
seen, that while reclamating the tank Fisheries for the public purpose, some of
the displaced fishermen on the other lakes are sought to be rehabilitated in
the lake in question by enabling them to catch the fish to earn livelihood. It
would, therefore, be not inconsistent with the declaration conclusiveness of
which has been attached by operation of sub-section (3) of Section 6 which is
also consistent with Section 114(h) of the Evidence Act. It is true that prior
to the Amendment Act, 1981 tank fisheries were not expressly brought within the
definition of land. In 1981, with a view to avoid any further litigation on the
interpretation in that behalf, the Legislature expressly brought within the
ambit of the land the tank fisheries or fisheries. That does not mean that it
would not be capable of interpretation to bring within the ambit of a benefit
to arise out of the land. The Division Bench judgments of the Calcutta High
Court relied upon by Dr. Ghosh have not correctly laid down the law. In
Suburban Agriculture Dairy and Saradiya Thakurani cases (supra), that question
did not squarely arise. That was a case under the West Bengal Estates
Acquisition Act. the definition of "land" expressly mentions that the
tank fisheries are included within the definition of the "estate" but
vis-a-vis the rights attached therein, option have been given to the
intermediary within specified time for its retention. Therefore, the
intermediary, if he had exercised the option after the notification abolishing
the concerned estates within the specified time, then the tank fisheries stand
excluded from vesting. That principle has no application to the facts in this
case. Accordingly, we hold that the tank fisheries are the land and the
acquisition was for public purpose. We do not find any illegality warranting
interference with the Division Bench judgment.
The
appeals are accordingly dismissed, but, in the circumstances, without costs.
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